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Judgment
12 paragraphs · 274 wordsRavindra Maithani, J
Applicant seeks anticipatory bail in Case Crime No.278 of 2023, under Sections 420 and 504 IPC, Police Station Jaspur, District Udham Singh Nagar.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that during investigation, the applicant was given a notice under Section 41A of the Code of Criminal Procedure, 1973. Now the chargesheet has been filed and the applicant has been summoned.
Learned State Counsel would submit that no custodial interrogation is required in the matter and no objection, as such, is required to be filed.
Having considered, this Court is of the view that this is a case, in which the applicant should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed.
The anticipatory bail application is allowed.
In the eventuality of arrest, the applicant shall be enlarged on bail on her furnishing a personal bond with two sureties, each in the like amount, to the satisfaction of the court concerned. In addition to it, the applicant shall also comply with the following conditions:-
(i) The applicant shall not approach any witness in any manner, whatsoever.
(ii) The applicant shall not leave the country without prior permission of the court concerned.
(iii) The applicant shall deposit her passport with the court concerned. The passport may only be returned by the order of the court concerned. In case the applicant does not have passport, she shall give an undertaking to that effect to the court concerned.
(iv) The applicant shall also give an undertaking on (i), and (ii) above.